Section 57 in Andhra Pradesh Universities Act, 1991
57. Repeal and Savings.
(1)The following Acts are hereby repealed:(i)the Andhra University Act, 1925; (Act 2 of 1926.)(ii)the Kakatiya University Act, 1976; (Act 44 of 1976.)(iii)Sri Krishna Devaraya University Act, 1981; (Act 36 of 1981.)(iv)the Nagarjuna University Act, 1976; (Act 43 of 1976.)(v)the Osmania University Act, 1959; (Act 9 of 1959.)(vi)Sri Venkateswara University Act, 1954; (Act 14 of 1954.)(2)Upon such repeal, the provisions of Sections 8 and 18 of the Andhra Pradesh General Clauses Act, 1891 (Act 1 of 1981) shall apply.(3)Notwithstanding such repeal,(a)the person holding office immediately before the commencement of this Act as Vice-Chancellor shall, on such commencement, be the Vice-Chancellor of the University concerned, and shall continue to hold the said office and to exercise all powers and to perform all duties conferred on the Vice-Chancellor by or under the provisions of this Act, until a Vice-Chancellor is appointed in accordance with the provisions of this Act;(b)the members of the Executive Council and Academic Senate constituted and functioning before the commencement of the Andhra Pradesh University Act, 1991 (hereinafter referred to as the said Act), shall continue to be such members and function only until the Executive Council and a new Academic Senate as the case may be, is reconstituted in accordance with the provisions of the said Act;(c)Upon the reconstitution of the Executive Council and Academic Senate, in accordance with the provisions of the said Act, the members of the Executive Council and the Academic Senate other than the life members thereof holding offices of such members immediately before such reconstitution shall cease to hold the offices of such members;(d)all colleges and institutions affiliated to or recognised by the University immediately before the commencement of this Act, shall be adeemed to be affiliated or recognised as the case may be, under this Act;(e)all property, movable or immovable and all rights, interests whatever kind, powers and privileges of the University constituted immediately before the commencement of this Act, shall be transferred to and vest in the concerned University and shall be applied to the objects and purposes for which the University is constituted;(f)all benefactions accepted or received by the University constituted immediately before the commencement of this Act shall be deemed to have been accepted or received by the University under this Act and all the conditions on which such benefactions were accepted or received shall be deemed to be valid under this Act, notwithstanding that such conditions are inconsistent with the provisions of this Act;(g)all debts, liabilities and obligations incurred before the commencement of this Act and lawfully subsisting against the University shall be discharged and satisfied by concerned University;(h)all references in any enactments or other instruments issued under an enactment to the University constituted immediately before the commencement of this Act shall be construed as references to the concerned University deemed to have been constituted under this Act;(i)the appointment of the officers (other than the Vice- Chancellor), teachers and employees of the University constituted immediately before the commencement of this Act and subsisting immediately before the commencement of this Act shall be deemed to have been made under and for the purposes of this Act, and such Officers, teachers and employees shall continue to hold office, subject to the conditions governing the terms of their office or employment;(j)the appointments of all the examiners validly made immediately before the commencement of this Act and subsisting immediately before the commencement of this Act shall be deemed to have been made under and for the purposes of this Act and such examiners shall continue to perform the same duties and exercise the same privileges until fresh appointments are made under the provisions of this Act;(k)all Statutes, Ordinances and Regulations, made under the relevant University Act in respect of the Universities specified in Section 4 shall, so far as such Statutes, Ordinances and Regulations, are not inconsistent with the provisions of this Act, continue to be in force and be deemed to have been made under the provisions of this Act until they are superseded or modified by Statutes, Ordinances and Regulations made under this Act.
